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[Cites 0, Cited by 0] [Section 51A(6)] [Section 51A] [Entire Act]

State of Tamilnadu - Subsection

Section 51A(6)(a) in Chennai City Police Act, 1888

(a)Any person who is guilty of the breach of any direction given to him under sub-section (1) or [sub-section (1-A)] [Inserted by Madras City Police and Tamil Nadu District Police (Amendment) Act, 1985 (Tamil Nadu Act 38 of 1985).] of sub-section (4) shall be punishable with imprisonment which may extend to two years or with fine or with both.